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State of Jammu-Kashmir - Section

Section 14 in J&K State Haj Committee Rules, 2013

14. Jammu and Kashmir State Haj Fund.

(1)The Committee shall have its own fund to be called the " Jammu and Kashmir State Haj Fund"
(2)Subject to the provisions of the Act and these rules all sums placed to the credit of the Jammu and Kashmir State Haj Fund under section 32 shall be held by the Committee in trust and shall be used for the purposes mentioned in section 33 of the Act.